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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2)(ii) in The M.P. Industrial Relations Act, 1960

(ii)the Registrar shall not recognise any union if he is satisfied for reasons to be recorded in writing that the application for recognition is not made bona fide in the interests of employees but is made in the interests of employer;